Section 7 in Chhattisgarh Stamp (Payment of Duty by Means of e-Stamp Certificate) Rules, 2016
7. Termination of appointment of Central Record Keeping Agency.
(1)Notwithstanding the provisions of rule 5, the appointment of the Central Record keeping Agency may be terminated earlier on the ground of breach of obligation or terms of agreement or provisions of these rules or the Act, financial irregularity or for any other sufficient reason.(2)Appointment of the Central Record keeping Agency shall be terminated only after,-(a)having been given a three months show-cause notice specifying the grounds under sub-rule (1);(b)having been given a reasonable opportunity of being heard;(c)the explanation offered by the Central Record keeping Agency has not been found to be satisfactory; and(d)if the Central Record keeping Agency in case of breach of obligation, fails to cure the breach within three months period from the date of such show-cause notice.(3)if the basis on which the Appointing Authority has decided to terminate the appointment is such that it has also caused loss of revenue to the State, then the Central Record keeping Agency shall be bound to compensate the complete amount of revenue loss in addition to such amount of penalty as may be imposed by the authority.(4)The amount of penalty that may be imposed under sub-rule (3) shall not exceed twice the amount of loss of revenue.(5)Before deciding the amount of compensation and penalty under sub-rule (3), the Central Record keeping Agency shall be given a reasonable opportunity of being heard by the Appointing Authority.(6)On termination of appointment under this rule, the Central Record keeping Agency shall transfer all data generated during the period of appointment to the Government/ Appointing Authority and it shall not use or cause to be used the data generated during the period of appointment for its business or for any other purpose.
